Kulwant Singh vs State Of Haryana
2024 Latest Caselaw 7695 P&H

Punjab-Haryana High Court

Kulwant Singh vs State Of Haryana on 10 April, 2024

Author: Anil Kshetarpal

Bench: Anil Kshetarpal

                                         Neutral Citation No:=2024:PHHC:048700



            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH
111                                                           2024:PHHC:048700
                                                     RSA-2643-1994 (O&M)
                                                     Date of decision: 10.04.2024

KULWANT SINGH & ORS.                                          ..Appellants
                                       Versus
STATE OF HARYANA & ANR.                                       ..Respondents
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present:     None for the appellant.

             Mr. J.S. Pannu, AAG, Haryana.

ANIL KSHETARPAL, J(Oral)

1. On 11.01.2024, the following order was passed:-

"Since learned counsel appearing for the appellants has been elevated to the Bench, notice to the appellants for 07.03.2024."

2. The recent office report reads as under:-

"Fresh notice issued to appellants have been received back with the following report:

Appellant No.1 & 3- Served through brother R.No.2 & 4- Duly Served."

3. However, the appellants are not represented.

4. The plaintiffs have filed regular second appeal to challenge the

judgment and decree passed by the First Appellate Court. They filed the suit for

grant of declaration that the memo dated 04.04.1990, for recovery of Rs.21,895/-

on account of deficiency in payment of the stamp duty was decreed by the trial

Court but reversed by the First Appellate Court.

5. It appears that the appellants are not interested in prosecuting the

present appeal.

6. Hence, dismissed for non-prosecution.

7 All the pending miscellaneous applications, if any, are also disposed

of.

April 10th, 2024                                         (ANIL KSHETARPAL)
Ay                                                             JUDGE
Whether speaking/reasoned         :        Yes/No
Whether reportable                :        Yes/No



                                        1 of 1